Kerala High Court
Mary Pius vs The Divisional Manager on 17 March, 2026
os y . ie 2026 KER: 2371S IS TRE HIGH COURT OF EEBRADLA AY ERNARITLAM BERS RS Fah PRESENT THE HONOURABLE MBS. JUSTICE SHOBA ANNAMMA BAPEN TURSDAY, THE i177 pAY OF MARCH 2626 / 38TH PRALGUNA, 1947 MACA NO. 2060 OF 2017 AGAINST TRE AWARD DATSR 14.02.2016 IN OPMV NO.1963 OF 2015 oF MOTOR ACCIDENT CLAIMS TRIBUNAL , ROTTATAM APPELLANTS /PRUTTIONERS : x MARY PIUS, AGED &5 YEARS, W/O. PIOUS GEORGE, ROUTAN THARAPPEL ATRIRAMPUBHA P.O, ROTPATAN . 2 GEORGY FIUS, AGED 43 YRARS , S/O. PIOUS GEORGE, RUTTAN THARAPPRL ATRITRAMPUSHA P.O, ROTTAYAN . 3 LEO BIUS, AGED 40 YEARS, 8/O. PIOUS GEORGE, KUTTAN THARAPPEL ATHIRAMPUSHA Po, ROTPAYAN | BY ADVS. SBRI PM. JOSHL SMT. SIUT ER. BAUR RESPONDENT / SRD RESPONDENT :
TRE DIVISIONAL MANAGER UNETTEO INDIA TNSURARCE COMPANY LIMITED, KOTTATAM, ROTTATAM - 1.
BY AGY SRI. PR. MANOURUMAR, SC TRIS MOTOR ACCIDENT CLAINS APPEAL SAVING COME UF FOR ADMISSION ON 27.03.2026, THE CQURT ON TSE SAME DAY DOBLIVERED THE FPOLLOWNING :
PRCMIIPTS & Sone) See ee SPOON AR ZOE KER 2371S This appeal has been filed by the claimants in O.P(MY} No. P8ea/2018 on the fie of the Motor Accidents Claims Tribunal, Kattayam, seeking enhancement of the campensation amount awarded by the tribunal.
2. When the matter care up for hearing today, the lgarned counsel for both sides submitted that the matter has been settied between the parties and the joint settlement memo dated
3. The terms of the joint settlement memo arrived at between the parties is lawful and is therefore recorded. In view of the memorandum of agreement and the settlement arrived at by. the parties, the _respondent/insurer shall deposit an additional amount of F1,55,000/- (Rupees One lakh sixty five thousand enly}, Inclusive of interest and costs, as agreed in the joint settiement memo, towards full and final settiement of the claims advanced in this appeal within a period af 90 days fram the date of receipt of this judgment, failing which, the respondent/insurer shall pay interest at the rate af 9% per annum from the date of default. The claimants shall furnish copies of the PAN Card, AABDHAAR Card and bank details before the reasnondent/insurer 603 Lad within a period of one month from the date of receipt of a certified copy of this judgment so. as to enable the insurance company to make the deposit as ordered above. In case of failure to furnish details as above, it shall be open for the insurance company to deposit the said amount before the Tribunal.
The appeal is dispased of, in terms of the settlement agreement as above, The settlement agreement will form part of the judgment, Sd/-
M.B.SNEHALATHA, JLPDGE Minis BEFORE THE HON'BLE HIGH COURT OF KERALA, AT ERNAKULAM. MACA NQ, 2060 OF 2027, Mary Plous and others » Appellant(s) The Divisional Manager United India [usarance Co.Ltd. veows Respondent(s).
JOINT SETTLEMENT MEMO FILED BY THE APPLULANTOS) AND THE RESPONDENT UNITED INDIA INSURANCE CO. LED. SETTLING THE MOTOR ACCIDENTS CLAIMS APPEAL The above appeal filed against the award dated 14-02-2016 in| OP(MYV) No. 1963/2015 af the Motor Accidents Claims Tribunal, Kottayam has been settled by the above parties on the following term:
a) The appellant(s) has agreed fo aceept a sum of Rs.1,65,000/- (One Lakh .. SixntyfiveThousand Rapees Only) as additional compensation inclusive of Interest, ete. from ihe respondent United India Insurance Co. Ltd., in full and final settlement of all claims arising from the above claim. The Respandent insurance company has agreed to deposit the above amount.
2} The appellant(s) shall furnish the account particulars and pan card details of the claimant(s} in whose name the amount is ta be deposited within one month from the date of judgment.
3) The Insurance Company shall effect the deposit by transfer to the respective account (s) of the Appellant(s/Claimant(s) within 90 days from the daie of receipt of the account particulars and pan card details.
3) tn case the appellant/claimant fail to furnish the account details as per condition 20,2 above, the ranning of interest would stup and if the insurer fail to deposit the amonat as per condition 3, even after furnishing the details by the appellant(s)Climant(s), interest shall be payable at the same rate us coniained In the award from the date of default.
5} The above settlement is reached befween the parties at their free will and it is humbly prayed that this hon'ble court may be pleased to record the above settlement and pronounce 2 judgment in terms of the above setilenient. For UNITED INDIA INSURANCE CO. LTB.
Dated this the 3° day of November, 2025 (ADV. eM. SHAG-4O8) COUNSEL FOR THE APPELLANT,